Regional Manager U.P.Satate Road ... vs Babu Ram And Others
2025 Latest Caselaw 13108 ALL

Allahabad High Court

Regional Manager U.P.Satate Road ... vs Babu Ram And Others on 13 December, 2025

Author: Neeraj Tiwari

Bench: Neeraj Tiwari

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:224342
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
FIRST APPEAL FROM ORDER No. - 531 of 2018   
 
   Regional Manager U.P.Satate Road Transport Cor.    
 
  .....Appellant(s)   
 
 Versus  
 
   Babu Ram And Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Appellant(s)   
 
:   
 
M.M. Sahai   
 
  
 
Counsel for Respondent(s)   
 
:  
 
  
 
     
 
 National Lok Adalat
 
   
 
  
 
HON'BLE NEERAJ TIWARI, J.  

Dr. AKHILESH KUMAR, ADVOCATE

1. Heard learned counsel for the parties.

2. This First Appeal From order was filed on behalf of Insurance Company against the award passed by Tribunal.

3. Officers of Appellant-Insurance Company and their Advocates are present.

4. An application to withdraw this appeal duly signed by Authorised Signatory of Appellant-Insurance Company and learned Advocate for appellant is filed stating that nothing remained to argue in this case in the light of various judgments passed by Apex Court as well as High Courts. Therefore, there is no reason to pursue this appeal.

5. The application is taken on record.

6. This will bring to an end the dispute between the parties. Accordingly, appeal stands withdrawn.

7. The statutory amount deposited at the time of filing of appeal, if not already remitted, be remitted forthwith to Tribunal. This order be sent to Tribunal also alongwith the record, where, if the disbursement is not yet made, the same shall be made.

8. In case there is any Cross Appeal/ Cross Objection filed by Claimant(s) is pending, as on date, that may be listed before the Court for disposal in accordance with law.

9. The appeal is dismissed as withdrawn.

( Dr. Akhilesh Kumar, Advocate) (Hon'ble Neeraj Tiwari,J)

December 13, 2025

Junaid